Section 2 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
2. Application.
- The provisions of this Act shall apply to every apartment in any building constructed (or converted into apartments) by a promoter before or after the commencement of this Act on freehold land or land held on lease :Provided that where a building constructed, whether before or after the commencement of this Act, contains only two apartments, the owner of such building may, by a declaration duly executed and registered under the provision of the Registration Act, 1908 (No. 16 of 1908), indicate his intention to make the provision of this Act applicable to such building, and on such declaration being made, such owner shall execute and register in respect of each apartment a deed of apartment in accordance with the provisions of this Act, as if such owner were the promoter in relation to such building and a certified copy of the declaration shall be filed in the office of the Competent Authority within three months of its execution.
